Section 279(1) in Uttar Pradesh Municipal Corporation Act, 1959
(1)The Municipal Commissioner may prescribe a line on one or both sides of any public street:Provided that every regular line of a public street operative under any law for the time being in force in any part of the City on the day immediately preceding the appointed day shall be deemed to be a line prescribed under this Act until a fresh line is prescribed by the Municipal Commissioner under this section:Provided further that whenever it is proposed to prescribe a fresh line in substitution for any existing line or for any part thereof, previous approval of the Executive Committee shall be had.
